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[Cites 0, Cited by 0] [Section 265B(4)] [Section 265B] [Entire Act]

Union of India - Subsection

Section 265B(4)(a) in The Criminal Law (Amendment) Act, 2005

(a)the Court is satisfied that the application has been filed by the accused voluntarily, it shall provide time to the Public Prosecutor or the complainant of the case, as the case may be, and the accused to work out a mutually satisfactory disposition of the case which may include giving to the victim by the accused the compensation and other expenses during the case and thereafter fix the date for further hearing of the case;